Section 53(9)(c) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 53(9)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(9)(c) in Jammu and Kashmir Co-operative Societies Rules, 2001

(c)Other movable property not in the possession of the defaulter except property deposited in or in the custody of any civil court, the attachment shall be made by a written order signed by the Recovery Officer prohibiting:-

(i)In the case of a debt , the creditor from recovering the debt and the debtor from making payment thereof;

(ii)In the case of a share or deposit, the person in whose name the share of the deposit may be standing from transferring the share or depositor receiving any dividend of interest thereon; and

(iii)In the case of any other movable property except aforesaid the person in possession of it from giving it over to the defaulter.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 53(9)(c) in Jammu and Kashmir Co-operative Societies Rules, 2001